Section 9(iii) in Assam Homoeopathic Medicine Act, 1955
(iii)One who is a Homoeopathic medical practitioner who has successfully gone through at least four years' course in any Homoeopathic institution recognised by the State in which the institution is situated and holding a Diploma or a certificate from the institution, subject to the condition that the standard of qualification is not lower than the standard that would be required for registration by the Assam Homoeopathic Medicine Board.
